Shiv Ratan Sahu vs State Of Jharkhand

Ambuj Nath, J

Heard the parties.

Petitioner is apprehending his arrest in connection with Gumla P.S. Case No. 339/2022 for the offences registered under sections 406, 420,379 and 120-B of the Indian Penal Code, pending in the court of learned Chief Judicial Magistrate, Gumla.

It is alleged that the vehicles which were seized by the Gumla Police were entrusted to one Deepak Kumar Gupta. It appears that the petitioner in connivance with the said Deepak Kumar Gupta, took away those vehicles for his personal use, without the vehicles being released by the court concerned.

Mr. Ritesh Kumar, learned counsel appearing for the petitioner, submitted that the seized vehicles have been recovered from the possession of Deepak Kumar Gupta, as would be evident from the seizure list dated 13.05.2020. It was further submitted that the petitioner has complied with the notice issued under section 41(A) of the Cr. P.C. It was finally submitted that the petitioner has got no criminal antecedent.

Considering the aforesaid facts, I am inclined to extend the privilege of anticipatory bail to the petitioner. Accordingly, petitioner, above named, is directed to surrender before the learned court below within two weeks from the date of receipt of a copy of this order and the learned court below on his surrender, shall release him on bail on furnishing bail bonds of Rs. 25,000/-(Rupees twenty five thousand) with two sureties of the like amount each, to the satisfaction of learned Chief Judicial Magistrate, Gumla in connection with Gumla P.S. Case No. 339/2022, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.